Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 31 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973 31. Offences to be cognizable and non-bailable. - The offences under Sections 6 and 11 of this Act shall be cognizable and non-bailable.
